Hari Lal vs State Of U P
2016 Latest Caselaw 626 ALL

Citation : 2016 Latest Caselaw 626 ALL
Judgement Date : 15 March, 2016

Allahabad High Court

Hari Lal vs State Of U P on 15 March, 2016

Bench: Vinod Kumar Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 2095 of 1993
 

 
Revisionist :- Hari Lal
 
Opposite Party :- State Of U P
 
Counsel for Revisionist :- J P Singh
 
Counsel for Opposite Party :- AGA
 

 
Hon'ble Vinod Kumar Misra,J.

Notice issued to opposite party nos. 3 & 4 has not been received back after execution as per office report.

Fresh notice be issued again to opposite party nos. 3 & 4.

Chief Judicial Magistrate, Aligarh is directed to ensure the service of notice upon opposite party nos. 3 & 4 and to send compliance report within four weeks.

List after four weeks.

Order Date :- 15.3.2016

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